BISWAJIT ROOJ Vs. SAMARPITA (NAG) ROOJ

JUDGEMENT

(1.) Affidavit of service filed today be kept on record.

(2.) In view of the short question involved, the appeal itself is taken up for adjudication along with the connected application.

(3.) By the judgment and decree impugned in the appeal, a divorce decree was granted in favour of the appellant/husband against the respondent no. 1/wife and, simultaneously, permanent alimony of Rs.8,000.00 per month was also directed to be paid by the appellant to the respondent no. 1/wife.